SIDDHI GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has been produced through Video Conferencing from Lucknow, through the office of Mr. Nitesh Kumar Singh, Advocate. The parents of the petitioner are also present in the Court and they have also seen and heard their daughter through virtual mode.

(2.) The petitioner in very clear terms has stated that she wanted to study further, however, her parents were not ready to let her study, rather they wanted her to get married. Under this force and threat, she has run away with the help of one Durgvijay J.Singh @ Sandeep Singh, who allegedly is the driver of the parents of petitioner. The have stated that the girl has sent the photographs wearing 'Sindoor' to the parents have stated that the girl has sent the photographs wearing 'Sindoor' to the police authorities showing that she is now married. Petitioner when confronted with this has stated that she sent that photographs only for the purpose that the parents may not come after her or threatened her. She has stated that she is not married and living alone and earning her living by giving tuition to the children. She submits that after completing her studies and apply for IAS and only after she achieves her target, she will go to meet her parents but at this point of time she has no intention to give her address to her parents or to meet them

(3.) It is the statement of the parents before this Court that the girl has been kidnapped by their driver and they have CCTV footage to that effect. It is further stated that the driver is already married but somehow he has lured their daughter to go with him After hearing their daughter, it is stated that the girl is making statement under the influence of the said driver. It is further stated that they have also filed an FIR in this regard.